REGENT COMPUTRONICS PVT. LTD.

DELHI TRANSPORT CORPORATION Appellant

V/S

SARJEEVAN KUMAR Respondents

Referred Judgements :-

HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
BHARAT COKING COAL LIMITED VS. PRESIDING OFFICER [REFERRED TO]
MANAGEMENT OF MCD VS. PREM CHAND GUPTA [REFERRED TO]
P G I OF M E AND RESERCH CHANDIGARH VS. RAJ KUMAR [REFERRED TO]
VIKRAMADITYA PANDEY VS. INDUSTRIAL TRIBUNAL LUCKNOW [REFERRED TO]
JAIPUR ZILA SAHAKARI BHOOMI VIKAS BANK LIMITED VS. RAM GOPAL SHARMA [REFERRED TO]
RAM ASHREY SINGH VS. RAM BUX SINGH [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [REFERRED TO]
NICKS INDIA TOOLS VS. RAM SURAT [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. S C SHARMA [REFERRED TO]
ALLAHABAD JAL SANSTHAN VS. DAYA SHANKAR RAI [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]

JUDGEMENT

(1.) THIS intra Court appeal is preferred by Delhi Transport Corporation (hereinafter referred to as ,,the management) being aggrieved by the order dismissing the writ petition filed by it questioning the award made by the Industrial Tribunal (hereinafter referred to as ,,the Tribunal) reinstating the respondent -workman (hereinafter referred to as ,,the workman) with full backwages.

(2.) THE short question that arises in the appeal is as to whether the workman would be entitled to full backwages on reinstatement as per the award. The facts leading to the above question are as follows: -

(3.) THE workman raised an industrial dispute against the order of removal on the ground that the enquiry was not fair, Sh.O.P.Huria was never appointed as enquiry officer and no presenting officer was appointed. The appropriate government vide its order dated 30.08.1996 referred the dispute for adjudication: -

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DELHI TRANSPORT CORPORATION Vs. SARJEEVAN KUMAR

Referred Judgements :-

JUDGEMENT

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